OSSAF ALI Vs. DIRECTOR OF LOCAL BODIES

JUDGEMENT

(1.) COUNSEL submits that a joint notice under Sec. 243(1)(2)(3) was served upon the petitioner dt. 24.08.2012 followed with 03.09.2012 & 08.09.2012 and it was observed by the authority in its notice that the building is in dilapidated condition, as such inspection has to be carried out to avoid future casualty. Counsel submits that immediately after the notice being served reply was submitted by him on 12.09.2012 but he is apprehending that without the reply being considered the authority may take action in furtherance of the notice and at that stage he will not be in a position to avail remedy under the law. Once the reply has been served by the petitioner pursuant to notice impugned, it is always expected from the authority to examine and decide by a speaking order before taking any further action under the law.

(2.) WITH these directions/observations, the petition stands disposed of.